RAVINDHIRANADHAN Vs. S.CHOKKALINGAM CHETTIYAR

JUDGEMENT

(1.) In all these Civil Revision Petitions, the parties are same and the subject matter of the property is also same.

(2.) In I.A.No.349 of 2019 in O.S.No.120 of 2018, the plaintiff filed an interlocutory application for amendment of the plaint on the basis of the written statement, by and which, the defendant disputed the title of the plaintiff.

(3.) It is well settled principles of law that whenever the title is disputed, the plaintiff shall go for a comprehensive Suit for declaration of title. In the instant case, originally the revision petitioner / plaintiff, filed a Suit for permanent injunction and after filing of the written statement disputing the title of the vendors of the plaintiff themselves has sought for amendment of the plaint into one of declaration of title and permanent injunction. The Trial Court has considered the issue and ordered amendment.